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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

NCT Delhi - Subsection

Section 63(2)(b) in The Madras Chit Funds Act, 1961

(b)the matters in respect of which provision shall be made in the bye-laws of a chit and the procedure to be followed in making, registering, altering and abrogating bye-laws, and the conditions to be satisfied prior to such making, registration, alteration or abrogation;